(1.) Since both revision petitions emanate out of a common judgment dtd. 30/7/2014, passed by learned Additional Sessions Judge (II), Una, District, Una, H.P.; hence, they are being taken up together for consideration and disposal by way of a common judgment.
(2.) The present revision petitions are directed against the judgment dtd. 30/7/2014 passed by learned Additional Sessions Judge (II), Una, District Una, H.P. (learned Appellate Court) vide which the judgment of conviction and order of sentence dated 23,08.2012 passed by learned Judicial Magistrate, First Class, Court No. IV, Una, H.P. (learned Trial Court) were upheld. (Parties shall hereinafter be referred to in the same manner as they were arrayed before the learned Trial Court for convenience).
(3.) Briefly stated, the facts giving rise to the present revisions are that the police presented a challan against the accused for the commission of an offence punishable under Sec. 382 read with Sec. 34 of the Indian Penal Code (IPC). It was asserted that the victim, Vijay Kumari, (PW-1) was a teacher in Jai Bharat Model School, Jhalera. She accompanied the students of the fifth class to Government Primary School, Rainsari for their examination. She was returning to her home on 9/3/2010. She met her neighbour, Kiran Jeet Kaur (PW-2), at Bus Stand Jhalera.
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